Securities And Exchange Board Of India - Subsection
Section 23(1) in Securities And Exchange Board Of India (Ombudsman) Regulations, 2003
(1)Every listed company or intermediary shall display the name and address of the Ombudsman as specified by the Board to whom the complaints are to be made by any aggrieved person in its office premises in such manner and at such place, so that it is put to notice of the shareholders or investors or unit holders visiting the office premises of the listed company or intermediary.
